(1)Where a company has a branch office, the accounts of that office shall, [be audited by the company's auditor appointed under section 224 or] [ Substituted by Act 65 of 1960, Section 69, for sub-Section (5) (w.e.f. 28.12.1960).] by a person qualified for appointment as auditor of the company under section 226, or where the branch office is situate in a country outside India, either [by the company's auditor or a person qualified as aforesaid] [ Substituted by Act 65 of 1960, Section 70, for " by a person qualified as aforesaid" (w.e.f. 28.12.1960).] or by an accountant duly qualified to act as an auditor of the accounts of the branch office in accordance with the laws of that country.
